Bhanwar Lal @ Bhamariya And Ors vs State

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R.

No.101/2019, Police Station- Salumbar District Udaipur for the offences under Sections 392, 411 of IPC.

Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.

It is submitted by learned counsel for the petitioners that the charge sheet has already been filed in the present case. He further submits that the

petitioners are facing incarceration for last more than six months. No identification parade has been conducted by the investigating agency to identify

the petitioners having been involved in the present case. The conclusion of trial will take sufficiently long time, therefore, it is prayed that the

petitioners may be enlarged on bail.

The learned Public Prosecutor opposes the bail.

Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced, this Court is of the opinion that the bail

application filed by the petitioners deserves to be accepted.

Consequently, the bail application is allowed. It is ordered that the accused-petitioners Bhanwar Lal @ Bhamariya S/o Bhagwana, Keshu Lal @

Kesha S/o Heera & Mana Ram @ Maniya S/o Heera arrested in connection with F.I.R. No.101/2019, Police Station- Salumbar District Udaipur shall

be released on bail; provided they furnish a personal bond of Rs.50,000/- (Rupees: Fifty Thousand Only) each with two sureties of Rs.25,000/-(Rupees

: Twenty Five Thousand Only) each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing

and as and when called upon to do so.